Section 8 in The Private Security Agencies Central Model Rules, 2006
8. Manner of making application for grant of license
.-(1) Every application by an agency for the grant of a license under clause (1) of section 7 of the Act, shall be made to the Controlling Authority in the format prescribed in Form V.(2)Every application referred to in sub-rule (1) shall be accompanied by a demand draft or banker's cheque showing the payment of fees as prescribed under clause (3) of section 7, payable to the Controlling Authority of the state concerned where the application is being made.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the Controlling Authority or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.
